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State of Tamilnadu - Section

Section 371A in Chennai City Municipal Corporation Act, 1919

371A. [ Publication of notifications. [Inserted by section 185 by Act X of 1936.]

- Save as otherwise provided, every notification under this Act shall be published in the [Official Gazette], in [English and Tamil] [Substituted for the words 'English, Tamil, Telugu and Hindustani' by section 89 of the Madras City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).].]